Prakash Gupta, J. - (1.) Sb Civil Second Appeal No. 365/2002: The instant Civil Second Appeal under Section 100 read with Order 41 Rules 1 and 2 CPC has been filed by the plaintiffsappellants aggrieved by the judgment and decree dated 1st June, 2002 passed by learned Additional District Judge No.2, Bharatpur in civil regular appeal No.21/2002 whereby the appellate court below while allowing the appeal filed by the defendant-respondent against the judgment and decree dated 1st June, 1998 passed by Civil Judge (Jr. Div.) Bharatpur in Civil Suit No.472/1992 quashed and set aside the judgment and decree of eviction and recovery of rent.
(2.) Defendant-Respondent Kishan Chand Sharma, who is present in person in the Court and identified by his counsel, has prayed that time of one year may be granted him to vacate the tenanted premises.
(3.) Shri JP Goyal, learned Sr. Counsel appearing for the plaintiffs-appellants, on instructions of his client (who is present in person in the Court), stated that the appellants would be satisfied if a direction is issued to the defendant respondent to vacate the tenanted premises within reasonable time.;